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Judgment
6 paragraphs · 241 wordsManoj Kumar Garg, J
The instant bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in connection with the FIR No. 01/2021 registered at Police Station Kotadi, District Bhilwara for the offences punishable under Sections 317 and 308 of IPC.
Counsel for the petitioner submits that the petitioner is a lady and she has been falsely implicated in this case. The accused petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor has vehemently opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Smt. Gayatri @ Gantari D/o Bhanwar Lal shall be released on bail in connection with FIR No. 01/2021 registered at Police Station Kotadi, District Bhilwara provided she executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/-each to the satisfaction of learned trial court for her appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.